DHARMENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner-husband against the order dated 30.07.2019 passed by the learned Judge, Family Court No. 1, Jodhpur in Criminal Original Case No. 165/2018, whereby the learned Judge allowed the application under Section 125 Cr.P.C. filed on behalf of the respondent-Smt. Sunita Chouhan and the petitioner-husband was directed to pay a sum of Rs. 8,000/- per month to the respondent-wife as interim maintenance.

(2.) Learned counsel for the petitioner submits that the respondent-wife deserted the petitioner and two minor children without any reason. The petitioner-husband is maintaining her two minor sons namely Kunal aged about 11 years and Arun aged about 7 years. The court below has committed illegality in allowing the application filed on behalf of the respondent-wife. It is further contended that the amount of interim maintenance awarded by the Family Court is on higher side, therefore the same may be reduced.

(3.) I have heard the learned counsel for the petitioner and perused the order impugned as also other material available no record.